Supreme Court: The 3-judge bench of AM Khanwilkar, Dinesh Maheshwari and Sanjiv Khanna, JJ has yet again extended it’s order directing no coercive action to be taken against TV news anchor Amish Devgan in multiple FIRs lodged in several states over his alleged defamatory statements against Sufi saint Khwaja Moinuddin Chisti during a News Debate after the respondents sought one week’s time to file affidavits/further affidavits.
Listing the matter on 05.08.2020, the bench made it clear that the matter may proceed for final disposal on the next date.
“Ad-interim relief to continue till then.”
The Court had, earlier, granted stay against arrest of Amish Devgan on June 26.
The journalist had, in his News Show called “Aar Paar” dated 15.06.2020 aired at around 7:30 p.m, used the term Lootera Chisti, inviting reactions from the Muslim community. He, however, later tweeted an apology along with a clarification.
[Amish Devgan v. Union of India, 2020 SCC OnLine SC 574 , order dated 15.07.2020]
